ABU TAHER SK Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE judgment and order dated 11. 01. 2002, passed by the learned Additional Sessions Judge (Ad-hoc) at Kokrajhar in Sessions Case No. 3/1996, convicting the accused/appellant under Section 302 IPC and sentencing him to imprisonment for life and to pay a fine of Rs. 5,000/-, in default to suffer further 1 year simple imprisonment, forms the subject matter of the present appeal.

(2.) THE appellant, in jail, has questioned the legality and/or the validity of his conviction as well as the sentence referred to hereinabove.

(3.) WE have heard Ms. S. D. Baruah, learned Amicus Curiae for the appellant and Mr. Z Kamar, learned Public Prosecutor, Assam for the State.